Section 16 in The Karnataka General Clauses Act, 1899
16. Power to appoint to include power to suspend or dismiss.
- Where, by any enactment, a power to make any appointment is conferred, then, unless a different intention appears, the authority having [for the time being] [Inserted by Acy 12 of 1953] power to make the appointment shall also have power to suspend or dismiss any [person appointed whether by itself or any other authority] [Substituted by Act 12 of 1953] in exercise of that power.
